OM SINGH CHHIKARA Vs. STATE OF HARYANA

JUDGEMENT

(1.) WRITTEN statement filed. Copy given.

(2.) AS per para No. 3 of the written statement, the stand of the respondents is that out of the total amount of Rs. 8,43,518.90, an amount of Rs. 1,24,388.50 has been sanctioned and sanction for Rs. 6,72,486.50 is still awaited from the Government.

(3.) PETITION allowed.